(1.) The petitioner is before this Court under Article 226 of the Constitution of India seeking for a writ of mandamus directing the respondents 1 to 3 to consider the representations dated 02.11.2018 and 22.07.2019 vide Annexures-G and H respectively for conducting survey of plots to prepare Kammi Jasti Patra (for short, 'KJP') and to demarcate the boundaries of plots allotted to the petitioner and other 117 grantees out of Block No.666 of Ghodageri village, Hukkeri Taluk.
(2.) It is submitted that the petitioner has paid court fee in respect of 118 plots to which survey is sought and accordingly, separate writ petitions have been assigned.
(3.) Heard the learned counsel for the petitioner and learned HCGP for the respondents 1 to 3.